Section 20(2)(f) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

[Cites 0, Cited by 3] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(f) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(f)that the tenant has renounced his character as such or denied the title of the landlord, and the latter has not waived his right of reentry or condoned the conduct of the tenant ;

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State of Uttar Pradesh - Subsection

Section 20(2)(f) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972